Section 35(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(1)Each candidate or his election agent may appoint agents to act as counting agents of such candidate by a letter in writing in duplicate in form 13 signed by the candidate or his election agent, to the extent as mentioned below :(a)One counting agent for a ward having only one polling station;(b)as many counting agents as there are counting tables for a ward having two or more polling stations".
